CITIZENS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD the learned counsel for the parties

(2.) THE learned Sr. Counsel for the petitioner drew our attention to the paragraph -6 of the order of this Court dated 14th September, 2011, which reads as under : -

(3.) IT appears that by this order, one order issued by the then State of Bihar numbering 69491 dated 5th April 1976 has been amended requiring submission of the statement of the movable and immovable property of the government servants within three months and thereafter submitting the periodical statement of such properties. It has also been provided by this notification that Principal Secretary and the Secretary shall get the order implemented.